Section 5A(3) in The Southern State (Regulation of Export of Rice) Order, 1964
(3)If any rice which is under transport by a goods vehicle or boat is not covered by a permit issued by a competent authority, the officer in charge of the check-post or the barrier or the office empowered under sub-clause (2) shall have the power to seize the rice and take such further measures as are considered necessary by him in accordance with the provisions of Section 102 of the Code of Criminal Procedure, 1898 [(5 of 1898)] [Inserted by G.S.R. 218, dated the 8th February, 1965, published in the Gazette of India, Extraordinary, Part II, Section 3(i), dated 8th February, 1965.][Substituted by G.S.R. 1228, dated 25th August, 1970.]
